SITARAM KUNJBIHARI ADUKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. To be carried out forthwith.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11210048201414 of 2020 registered with Umra Police Station, Surat for offence under Sections 465, 467, 468, 471, 420 and 120B of the Indian Penal Code.

(3.) Learned Senior Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.